Section 34(1) in The Rajasthan Agricultural Produce Markets Rules, 1963
(1)Any person elected as Chairman or Vice-Chairman shall hold office for [five years] [Substituted in place of 'three years' by Notification No. F. 7(18)-2/2005, dated 26.9.2005-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 3.10.2005, p. 77(1), vide G.S.R. 49 = 2006 RSCS/Part II/P. 95/H. 39.] from the date of his election as Chairman or Vice-Chairman as the case may be or for the duration of the market committee except in case of the Chairman and Vice-Chairman of the first nominated market committee referred to in sub-section (3) of section 7.
